Madan Gopal Sharma vs Government Of India And Anr

1.By way of this writ petition, re-fixation of pension is sought by petitioner while relying upon Office Memorandum of 6th April, 2016 (Annexure P-2).

Petitioner by way of application (Annexure P-4) submitted to respondent-Tata Power Delhi Distribution Limited (for short ‘TPDDL’) on 23rd

October, 2017 had sought the relief as sought in this petition. The grievance of petitioner is that there is no response to the said application (Annexure

P-4).

2.Despite service of advance notice, there is no appearance on behalf of respondents.

3.In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioner to make a concise

Representation within a week to the Head (Human Resources) of TPDDL, who, on receipt of the said Representation, shall effectively deal with it

within a period of six weeks and intimate its fate to petitioner within a week thereafter, so that petitioner may avail of the remedies as available in law,

if need be. It is made clear that in case petitioner’s Representation is not accepted, then a speaking order be passed thereon.

4.With aforesaid directions, this petition and the applications are disposed of.